Section 126 in Arunachal Pradesh Agricultural Produce and Livestock Marketing (Promotion and Facilitation) Act, 2017
126. Power to make Bye-laws.
(1)Subject to the provisions of this Act and the Rules made thereunder, a Market Committee may, in respect of a principal market yard and sub-market yard under its management, make Bye-laws for-(i)the regulation of business of the Market Committee;(ii)the condition of trading in a principal market yard and sub-market yard(iii)delegation of powers, duties and functions to the officers and servants, appointment; pay, punishment, pensions, gratuities, leave,leave allowances, contributions by them to any provident Fund which may be established for the benefit of such officers and servants and other conditions of service;(iv)the delegation of powers, duties and functions to a sub-committee, if any;(v)market functionaries, other than traders, who shall be required to take licence;(vi)enabling and regulating provisions relating to e-trading and activities and services incidental thereto ;(vii)any other matters for which Bye-laws are to be made under this Act or it may be necessary to frame Bye-laws for effectively implementing the provisions of this Act and the Rules made thereunder.(2)No Bye-laws under sub-section (1) shall take effect until it has been approved by the Director.(3)In making any Bye-laws, the Market Committee may direct that a breach thereof shall be punishable with fine which may extend to two thousand rupees and where the breach is a continuing one with further fine which may extend to two hundred rupee for everyday after first during which the breach is provided to have been persisted in.Chapter-XIV Repeal and Savings
